UNION OF INDIA Vs. KRISHNAPATNAM RAILWAY COMPANY LIMITED

JUDGEMENT

(1.) The Commercial Court Appeal assails an order dtd. 31/12/2025 passed by the learned Commercial Court at Hyderabad ('Commercial Court') dismissing the application (C.E.A. No.92 of 2025) filed by the appellant/Judgment-Debtor in an Execution Petition (CEP.No.14 of 2025) filed by the respondent No.1/Decree Holder. The application filed by the appellant was for setting aside the order dtd. 3/3/2025 passed in CEP.No.14 of 2025 whereby the Commercial Court directed the State Bank of India/Garnishee to withhold the sums lying in the SCR Treasury Account and for releasing the SCR Treasury Account from any attachment or prohibitory order.

(2.) The Commercial Court dismissed the appellant's application and confirmed its earlier order dtd. 3/3/2025 passed in C.E.P.No.14 of 2025 for attachment of the appellant's Bank Account bearing No.62337131167 being maintained with the respondent No.2/ Garnishee (State Bank of India, Himmat Nagar Branch). The Commercial Court held that the objections raised by the appellant challenging the order dtd. 3/3/2025 were not tenable and hence the said order was not liable to be set aside.

(3.) The appellant/Judgment-Debtor is the Ministry of Railways. The respondent No.2/State Bank of India is the Garnishee. Krishnapatnam Railway Company Limited is the respondent No.1/Decree Holder.